- [(1) Seats to be filled by direct election in a Panchayati Raj Institution shall be reserved for -(a)the Scheduled Castes;(b)the Scheduled Tribes; and(c)the Backward Classes,as also for women in accordance with the provisions contained in the succeeding sub-sections.][Substituted by Clause (a) of Section 3 of the Rajasthan Panchayati Rajasthan (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, E.O., Part IV-A (A) dated 6.10.1994 for the existing Sub-Section (1) of Section 15 (w.e.f. 26.7.1994).](2)The number of seats reserved for the Scheduled Castes and the Scheduled Tribes, shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in a Panchayati Raj Institution as the population of such Castes or, as the case may be, such Tribes in that Panchayati Raj Institution area bears to the total population of the area.(3)Such percentage, not exceeding [twenty one] [Substituted for word fifteen by Rajasthan Panchayati Raj (Amendment) Act, 2000, Section 14 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 25.10.1999.], of seats in a Panchyayati Raj Institution at each level shall be reserved for Backward Classes as the percentage of the combined rural population of Scheduled Castes and Scheduled Tribes in the concerned district in relation to the total rural population of the district falls short of fifty.Provided that at least one seat shall be reserved in each Panchayati Raj Institution at each level for Backward Classes where the combined rural population of Scheduled Castes and Scheduled Tribes in the concerned district does not exceed seventy present of the total rural population of the district.(4)Seats reserved in accordance with the provisions contained in the preceding sub-sections may be allotted by rotation to different wards or, as the case may be, different constituencies in the concerned Panchayati Raj Institution.(5)[] [Renumbered as Sub-Section (5) instead of existing Sub-Section (2) and by Clause (b) of Section 3 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, E.O., Part IV-A dated 6.10.1994 (w.e.f. 26.7.1994).] No less than [one half] [Substituted for the expression one-third by the Rajasthan Panchayati Raj (Second Amendment) Act, 2008 - Rajasthan Gazette extraordinary, Part IV-A dated 11.4.2008.] of the total number of seats reserved under [Sub-sections (2) and (3)] [Substituted by Clause (c), of Section 3, ibid, for the Expression Sub-Section (1) (w.e.f. 26.7.1994)] shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes or as the case may be, the Backward Classes.(6)[] [Renumbered as Sub-Section (6) instead of existing Sub-Section (3) by Clause (b) of Section 3 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, E.O., Part IV-A dated 6.10.1994 (w.e.f. 26.7.1994).] Not less than [one-half] [Substituted for the expression one-third by the Rajasthan Panchayati Raj (Second Amendment) Act, 2008 - Rajasthan Gazette extraordinary, Part IV-A dated 11.4.2008.] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes) of the total number of seats to be filled by direct election in every Panchayati Raj Institution shall be reserved for women and such seats may be allotted by rotation to different wards or, as the case may be, constituencies in the concerned Panchayati Raj Institution in such manner as may be prescribed.
